Bombay High Court
Akash Annasaheb Hodade vs District Magistrate, Latur And Others on 6 June, 2023
Author: R.G.Avachat
Bench: R.G.Avachat
Operative Order.Cr.WP.391.2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO.391 OF 2023
Akash Annasaheb Hodade,
Age : 25 years,
r/o. Kavtha (Kaji), Tq. Ausa,
Dist. Latur ..Petitioner
Vs.
1. District Magistrate,
Latur
2. State of Maharashtra,
Through Addl. Chief Secretary
to Government of Maharashtra,
Home Department, Mantralaya,
Mumbai
3. The Superintendent,
Latur Central Prison,
Latur ..Respondents
----
Ms.Jayshree Tripathi, Advocate h/f. Mr.Rupesh Jaiswal, Advocate for
petitioner
Mr.M.M.Nerlikar, APP for respondents
----
CORAM : R.G.AVACHAT AND
SANJAY A. DESHMUKH, JJ.
DATE : JUNE 06, 2023 OPERATIVE ORDER :-
For the reasons recorded separately, following order is passed :-::: Uploaded on - 07/06/2023 ::: Downloaded on - 08/06/2023 02:16:42 :::
2 Operative Order.Cr.WP.391.2023
(i) The Writ Petition succeeds. The same is, therefore, allowed, setting aside the order of detention dated 13.12.2022 issued under Section 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons And Video Pirates Act, 1981.
(ii) The petitioner be released forthwith, if not required in any other case.
(iii) Rule is made absolute accordingly [SANJAY A. DESHMUKH, J.] [R.G.AVACHAT, J.] KBP ::: Uploaded on - 07/06/2023 ::: Downloaded on - 08/06/2023 02:16:42 :::